- (1.) Through the present petition, the petitioner seeks quashing of charge-sheet dated 08.09.2015 issued to her by respondent no. 3 District Elementary Education Officer, Bhiwani. After hearing learned counsel for the petitioner, the facts, which are borne out from the record of the case and which have emerged from the arguments raised at the bar, are that the selection of JBT Teachers, under which the petitioner had been appointed, was challenged before this Court through a bunch of petitions, the lead case in which was C. W. P. No. 3 of 2011 Parveen Kumari and others vs. State of Haryana and others. One of the issues raised to challenge the selection was that in the School Teacher Eligibility Test (STET), passing of which was one of the prerequisites, there had been large scale of impersonation. Through an interim order, this Court directed that the thumb impressions/signatures on the application forms and the OMR Sheets of the STET to be compared with sample thumb impressions/signatures of the candidates by the Forensic Science Laboratory (FSL), Madhuban, Karnal.
(2.) As per the afore-referred interim order passed by this Court, the comparison of thumb impressions/signatures was done and a report was submitted before this Court in Parveen Kumari's case . After hearing the entire matter, vide order dated 03.08.2015, Parveen Kumari's case was disposed of directing the State to take disciplinary action, as also to initiate criminal proceedings against persons, who, as per report of the FSL, Madhuban, were found to have impersonated for appearing in the STET.
(3.) In compliance with the orders passed by this Court in Parveen Kumari's case , the petitioner, who was serving as a JBT Teacher, on the basis of report of the FSL, Madhuban, was issued the impugned charge-sheet, the relevant portion of which is reproduced below for ready reference :- "That you have committed the act of impersonation in the examination of STET/HTET which is a criminal offence and you obtained the certificate at STET/HTET in a fraudulent manner.";